BHUWALKA STEEL INDUSTRIES LIMITED REPRESENTED BY ITS DIRECTOR AJAY KUMAR BHUWALKA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(2.) THE main contention of the learned counsel appearing for the petitioner is that the assessment order, dated 30.11.2011, had been passed by the respondent, without considering the reply, dated 13.5.2006, submitted by the petitioner, in respect of the revised notices, dated 17.4.2006 and 25.4.2006.